PIYUSH KUMAR SRIVASTAVA Vs. LEPROSY MISSION TRUST INDIA

JUDGEMENT

(1.) Heard Sri Mayank Srivastava, learned counsel for appellant, Sri C.S. Agnihotri, learned counsel for respondents and perused the record.

(2.) Facts in brief of the present case are that Dr. Piyush Kumar Srivastava, plaintiff filed a Regular Suit No. 69 of 1999 (Dr. Piyush Kumar Srivastava Vs. Dr. Kanlyush S. Valter, Director for India the Leprosy Mission and others) and pleadings as taken in the plaint are that as per the scheme of Government of India in the field of treatment of Leprosy in the State of U.P., a society in the name of Leprosy Mission Trust India works in the Zone consists of District Banda, Chitrakut, Hamirpur and Mahoba known as Chitrakut Dham Zone having its head office at Banda.

(3.) In the said zone, plaintiff was appointed as Medical Zonal Officer by an agreement dated 17.07.1998. As per the terms of the agreement, the period of the plaintiff's appointment was three years but the same can be terminated or suspended prior to said period and the salary payable to him is Rs. 8000/- per month.